CHAIRMAN, SREE KRISHNA COLLEGE OF PHARMACY AND RESEARCH CENTRE NEAR RAILWAY STATION AND OTHER Vs. ADMISSION SUPERVISORY COMMITTEE FOR PROFESSIONAL COLLEGES AND OTHERS

JUDGEMENT

(1.) The former writ petition is filed by the Chairman, Sree Krishna College of Pharmacy and Research Centre, Thiruvananthapuram (hereinafter referred for brevity 'the petitioner-college' only), which is run by Sree Sankara National Institute of Educational Trust. It is conducting Pharm D Course which is a doctoral degree course with necessary statutory recognition by the Pharmacy Council of India and AICTE. The course is also affiliated to the Health University in the State of Kerala. It is filed mainly with the following prayers:-

(2.) When this writ petition came up for admission, after hearing the petitioner as also the learned standing counsel for the first respondent, a Division Bench of this Court had passed an order on 28.7.2016. A perusal of the same would reveal that the issue involved and the grounds of challenge and the rival contentions were duly taken note of. We are of the view that it is only proper to extract the said order to the extent it is relevant as we also think that they may become necessary for consideration. They read as hereunder:-

(3.) The latter writ petition was filed by the second respondent in the former writ petition seeking quashment of Ext.P12 notice dated 25.7.2016 issued by the Principal of petitioner-college. The further prayers in the said writ petition are as follows:-